PREMA Vs. STATE OF TAMILNADU REP BY THE SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE, DISTRICT CRIME BRANCH

JUDGEMENT

(1.) This petition is focussed to get an F.I.R registered based on the complaint of the petitioner dated 11.05.2007 and investigated by the police.

(2.) Heard both sides.

(3.) The nitty-gritty, the gist and kernel, the pith and marrow of the grievance of the petitioner is that despite he having lodged the complaint with the police, the latter failed to respond to it legally, whereas the learned Government Advocate (Criminal Side) would submit that the police is enquiring into the matter.